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Judgment
4 paragraphs · 73 words
Abdur Rahim, J.—Vaccination not having been made compulsory in the Harivanam village the vaccinator was not discharging any duty
trader the law when attempting to vaccinate the child against the will of its parents. If the accused prevented him from doing so, he cannot be said
to have committed any offence u/s 353 of the Indian Penal Code. The conviction must, therefore, be set aside and the fine, if paid, must be
refunded.